MARIAM EDUCATION SOCIETY,GHAZIABAD vs. CIT(EXEMPTION), LUCKNOW

The claim of Ld. CIT (Exemption) that assessee has failed to answer how it actually provide charity to people is not correct since the written action plan was submitted during hearing. 5. The finding of Ld. CIT (Exemption) regarding earning of profit from the medical services is not correct. 6. The assessee craves leave to add, alter, modify or change any ground of appeal

The society claimed its objects which include opening of paramedical management, computer engineering, medicine and Ayurvedic science educational institution etc for expansion of education.

According to the Learned CIT, the documents on record do not suffice to establish the genuineness of the activities of the society and provide sufficient material to corroborate the charitable nature of the objects.

Before us, the learned Consul of the assessee has filed paper-book containing pages 1 to 120. He referred to renewal certificate issued by the society of the Registrar, dated 27/01/2016 available on page 25 of the paper-book. He submitted that the assessee society was in the process of buying land and constructing medical College to achieve subject of providing education and medical facility for people of the society. In the process money contributed by the members of the society was applied for purchase of the land and further term loan of ₹ 317.5 lakhs was taken from bank of India. The Learned Consul of the assessee referred to various pages of the income and expenditure account and the statement of affairs as on 31/03/2016 and 31/03/2017. The contention of the Learned Consul of the society that for granting registration only objects of the society has to be seen and activities being future event, the Learned CIT is not required to examine that. In support of the contention he relied on the decision of the Hon’ble allowable High Court in the case of Hardyal charitable and educational trust vs Commissioner of income-II, (2013) 353 ITR 534 (All). 7. On the contrary, the learned DR submitted that the assessee society was constituted prior to 2009 and no activity thereafter has been shown by the assessee society in furtherance of its objects. He submitted that only activity have been shown in financial year 2015-16 and 2016-17, during which the assessee society had purchased land by way of the money contributed by the members of the society and thereafter construction by way of the loan funds from banks. According to him, the society was formed purely with the motive of distributing share of profit amount of members, which was also pre-decided amount the members. He submitted that funds contributed by the members were also not appear to be from explained sources. According to the learned DR, the assessee is in existence for a very long period and no charitable activity has been shown and thus assessee failed to establish genuineness of the activities and therefore the Learned CIT is justified in rejecting the registration granted under section 12A of the Act.

We have heard rival submission of the parties on the issue in dispute and perused the relevant material on record. We find that on the issue of granting registration under section 12AA, the Hon’ble allowable High Court in the case of Hardyal Charitable and Educational trust (supra) after analyzing various judicial precedents on the issue in dispute held that registration under section 12AA cannot be refused on the ground that trust has not commenced the charitable or religious activity. The relevant observation of the Hon’ble High Court is reproduced as under: “21. The preponderance of the judicial opinion of all the High Court including this Court is that at the time of registration under Section 12AA of the Income Tax Act, which is necessary for claiming exemption under Section 11 and 12 of the Act, the Commissioner of Income Tax is not required to look into the activities, where such activities have not or are in the process of its initiation. Where a trust, set up to achieve its objects of establishing educational institution, is in the process of establishing such institutions, and receives donations, the registration under Section 12AA cannot be refused, on the ground that the Trust has not yet commenced the charitable or religious activity. Any enquiry of the nature would amount to putting the cart before the horse. At this stage only the genuineness of the objects has to be tasted and not the activities, which have not commenced. The enquiry of the Commissioner of Income Tax at such preliminary stage should be restricted to genuineness of the objects and not the activities unless such activities have commenced. The Trust or society cannot claim exemption, unless it is registered under Section 12AA of the Act and thus at that such initial stage the test of the genuineness of the activity cannot be a ground on which the registration may be refused.”

The Hon’ble High Court further held that question of exemption of the application of the income received by way of the donation being a separate issue might be examined in assessment proceeding of relevant years. The relevant finding of the Hon’ble High Court is reproduced as under:

We find that in the instant case the assessee is claiming that it was in the process of establishing educational institution for commencing its charitable activity and thus activity not being commenced, and therefore, the Learned CIT was not required to examine the said activities and reject the registration. But the registration of the assessee society before the register of society shows that the society was resisted prior to financial year 2009.